Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] Union of India - Subsection Section 33(3) in The Oil Mines Regulations, 2017 (3)The competent person shall, on the occurrence at his place of work any hazardous condition, take prompt corrective measures to eliminate the hazard.Chapter - VDrilling and Work-Over
